SANJAY KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD the learned counsel on both the sides and perused the case -diary. Keeping in mind the facts and circumstances of the case coupled with the fact that the accused/applicant was arrested about eight months' back in August, 2000, and the challan has been filed, I deem it proper to allow this bail application filed by the applicant under section 439, CrPC. Thus, it is allowed.

(2.) THE applicant is directed to be released on bail on his furnishing a personal bond in the sum of Rs.0,000/ - with two solvent sureties in the sum of Rs. 20,000/ - each to the satisfaction of the Chief Judicial Magistrate, Morena, for his appearance in the trial Court concerned.